D DANIEL APPADURAI Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGING the order, dated 19.06.2009, passed by the Central Administrative Tribunal, in O.A.No.261 of 2007, rejecting the claim made by the petitioner for the grant of benefit of the second financial upgradation under the Assured Career Progression Scheme with effect from 17.06.2006 on his completion of 24 years of service, this writ petition has been filed by the petitioner, seeking a direction to the respondents 1 to 3 to grant two ACP benefits to the next scales (pre-revised) in the hierarchy of promotion channel. (1) pre-revised scale of Rs.6500-10500 and (2) Rs.7450-11500 (pre-revised) on completion of 12/24 years of residency/regular service reckoned from 17.06.1982 by ignoring the 6 months of Temporary Service held as temporary LDC under Temporary Service" Rules 1965 including arrears of pay and allowances.

(2.) IT is the case of the petitioner, who was initially appointed as Lower Division Clerk in the Ministry of Home Affairs, Central Secretariat, New Delhi, on 05.02.1981 and subsequently, appointed as Steno Grade-D in the same Ministry on 30.04.1981, that he was transferred to the Office of the General Manager, Postal Accounts and Finance, Tamil Nadu Circle, Chennai, on 30.11.1981, as a fresh recruit. IT is also the case of the petitioner that after passing the competitive examination, he was appointed to the post of 01.04.1987, he was promoted to the post of Senior Accountant and till date, he has been working in the said post.

(3.) HEARD the learned Counsel for the petitioner and the learned counsel for the respondents 1 to 3.